Section 11 in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005
11. Service of orders etc.
(1)Every order under clause (d), or clause (f), or clause (h), of section 10 shall be served-(a)by giving or tendering the order, or by sending it by registered post, to the user for whom it is intended, or(b)if such user cannot be found, by affixing the order on some conspicuous part of his last known place of residence or place of business, or by giving or tendering the order to some adult male member or servant of his family, or by causing it to be affixed on some conspicuous part of the land or the building in which the well is being sunk or the water-measuring device is required to be installed or the water-supply system is required to be closed down or the hydraulic work is required to be destroyed, as the case may be.(2)Where the person on whom an order is to be served is a minor, service of such order upon his guardian in the manner provided in sub-section (1) shall be deemed to be service upon the minor.
